CRLA/128/2022
2022 Latest Caselaw 1394 UK

                Office Notes,
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      Date                                    COURT'S OR JUDGES'S ORDERS
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                                  CRLA No.128 of 2022
                                   Shri Manoj Kumar Tiwari, J.

Shri Ramesh Chandra Khulbe, J.

Mr. Yogesh Upadhyay, learned counsel holding brief of Mr. P.C. Petshali, learned counsel for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General along with Mr. Rakesh Joshi, learned Brief Holder for the State.

Heard.

This appeal is preferred against the judgment and order dated 06.04.2022 passed by 1st Additional Sessions Judge, Udham Singh Nagar in Sessions Trial No.173/2012, "State vs. Kapil Kumar Singh", whereby the appellant has been convicted under Section 4/25 of Arms Act and sentenced to undergo rigorous imprisonment for two years along with a fine of Rs.500/- and in default of payment of fine to undergo fifteen day's additional simple imprisonment.

Admit.

Summon the LCR.

List after the LCR is received.

(R.C. Khulbe, J.) (Manoj Kumar Tiwari J.) 05.05.2022 BS/SS